Gujarat High Court
Jabir vs State on 23 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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CR.MA/8502/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 8502 of 2011
In
SPECIAL
CRIMINAL APPLICATION No. 1272 of 2011
=========================================================
JABIR
SHERMOHMAD MEMON - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MS
SUBHADRA G PATEL for
Applicant(s) : 1,
MR. DABHI, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 23/06/2011
ORAL
ORDER
By way of present application, learned advocate appearing for the applicant seeks extension of time of Parole leave which was granted by this Court (Coram: Hon'ble Mr. Justice P.P. Bhatt, J.) vide order dated 20.5.2011.
Heard learned advocate for both the sides and also considering the submissions made by the learned advocates, I am of the view that the application deserves to be allowed and is hereby partly allowed. The time for surrender is hereby extended up to 3rd July,2011 on same terms and conditions. Direct service is permitted.
(K.M.THAKER,J.) Vahid Top